Calcutta HC: Employee Looking for Another Job with Rival Company Isn’t Contrary  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: No Power on Police to Open History-Sheet on Likes or Dislikes  ||  Rajasthan HC Puts Stay on Installation of Dairy Booth Outside Private Residence  ||  Calcutta HC: Cannot Summon Accused to Produce Incriminating Evidence against Himself  ||  Kerala HC Upholds STA’s decision mandating installation of cameras with Fatigue Detection Censors  ||  SC: Executive Instructions Cannot Override Statutory Recruitment Processes  ||  Delhi Lieutenant Governor’s Notification regarding Evidence of Police officers Put on Hold  ||  SC Issues Notice in Plea to Bring Bar Councils under POSH Act    

J&K High Court to Govt.: Remove Illegal Constructions on Sindh within 4 Weeks - (01 Oct 2015)

Jammu and Kashmir High Court has ordered concerned Deputy Commissioners to remove illegal constructions on river Sindh which flows through Ganderbal, Bandipora and Srinagar districts in Kashmir.

Tags : JAMMU AND KASHMIR HIGH COURT  DEPUTY COMMISSIONERS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved